KARTICK MONDOL @ BAHA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is against the order of conviction and sentence. Accused/appellant was held guilty of offence under Section 376 (2) (f)/ 377/ 506 Indian Penal Code. Learned Additional Sessions Judge, 7th Court, Alipore in connection with Sessions Trial No. 7(5)/13, arising out of Sessions Case No. 60(3)/13, after holding the accused appellant to be guilty of such offence on 06.09.2014, awarded sentence of life and to pay fine of Rs.20,000/- (Rupees Twenty Thousand), in default to suffer further imprisonment for one (1) year, to suffer ten (10) years rigorous imprisonment and to pay fine of Rs.10,000/- (Rupees Ten Thousand), in default further rigorous imprisonment for six (6) months and to suffer rigorous imprisonment of two (2) years for three counts respectively.

(2.) Facts established during trial, discernible from the witnesses examined, precisely may be mentioned as follows.

(3.) Accused/Appellant held his house in the second floor of a building, while victim, a ten (10) year old girl, lived in the third floor of house in the same building with her parents. Both victim girl and accused/appellant were known to each other for their pre-acquaintance.